Section 41(2) in Karnataka Agricultural Income-Tax Act, 1957
(2)If an assessee makes an application within the time mentioned in the notice of demand in section 31, for being allowed to pay the tax due, the [Assistant Commissioner of Agricultural Income-tax] [Substituted by Act 5 of 1993 w.e.f. 9.11.1992.] may in his discretion, by order in writing, allow the assessee to pay the tax due, in instalments not exceeding four in number at such intervals as the said Officer may fix in his discretion or extend the time for the payment of the entire tax due for such reasonable period as he may fix, if the assessee undertakes in writing to pay interest [at the rate charged by the Scheduled Banks for unsecured loans] [Substituted by Act 23 of 1985 w.e.f. 1.4.1985.]:[Proviso x x x] [Omitted by Act 29 of 1976 w.e.f. 1.4.1975.]Provided [x x x] [Omitted by Act 29 of 1976 w.e.f. 1.4.1975.] that if, on being allowed to pay the tax due by instalments, the assessee defaults in the payment of any one instalment, he shall be deemed to be a defaulter in respect of the total remaining amount of tax due.
